NIRMALA R. RAM Vs. G. VIJAYAKUMAR

JUDGEMENT

(1.) PETITIONER /9th accused in C.C. No. 97 of 1998 on the file of Judicial Magistrate V. Coimbatore has preferred the revision No. 653 of 1999 aggrieved against the order of dismissal passed in C.M.P. No. 12639 of 1998. The Petitioners/accused in C.C. No. 96 of 1998 on the file of Judicial Magistrate V. Coimbatore, have preferred the revision petition No. 657 of 1999 aggrieved against the order of dismissal passed in C.M.P. No. 9206 of 1998 dated 30.3.1999.

(2.) THE case in brief for disposal of both the revision petitions is as follows:

(3.) AFTER hearing the parties, the learned Magistrate dismissed both the applications and aggrieved against this, the present revisions are filed. Since the complainant in both the cases and the issue involved are one and the same, a common order is pronounced.